Section 26(1) in The Bihar Co-operative Societies Act, 1935
(1)If it appears to the Registrar that an amendment of the bye-laws of a registered society is necessary or desirable in the interest of such society [after taking the opinion of affiliating society/ federation of that society] [Inserted by Act 10 of 2002.], he may, by order in writing to be issued to the society, by registered post, require the society to make the amendment within such time as he may specify in such order.
